ANJANI KUMAR MISHRA, J. - (1.) Heard Shri A.P. Tiwari, learned counsel for the petitioners and Shri Sanjay Goswami, learned Standing Counsel for the State respondents.
(2.) The writ petition arises out of proceedings under Section 198(4) of the U.P. Zamindari Abolition and Land Reforms Act, for cancellation of an allotment made in favour of the petitioner's father, on 03.09.1987.
(3.) By means of this petition, the petitioners seek a writ of certiorari for quashing the orders dated 18.06.2016 passed by the Collector, whereby the allotment has been cancelled and the order dated 08.11.2016 passed by the Board of Revenue, whereby the consequential revision filed by the petitioners, has been dismissed.;